Section 5 in Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 1960
5. Amendment of Section 23 of Act XII of 1887.
- In sub-section (2) Section 23 of the said Act.-(i)in clause (d), for the words and figures "the Indian Succession Act, 1865, and the Probate and Administration Act, 1881", the words and figures "the Indian Succession Act, 1925" shall be substituted; and(ii)clause (e) shall be omitted.
